C.I.T. Iv Kolkata v. Graphite India Ltd

SHEET ITA No.191 of 2004 With GA No.1307 of 2004 IN THE HIGH COURT AT CALCUTTA ORIGINAL SIDE In the matter of:

C.I.T. -IV Kolkata, Versus Graphite India Ltd.

Before:

The Hon'ble Justice Pinaki Chandra Ghose And The Hon'ble Justice Sankar Prasad Mitra Date. 12.5.2008 The Court: It appears that the application for condonation of delay has already been dismissed. Hence, the application for admission is dismissed.

All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.

Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.

(Pinaki Chandra Ghose, J.) (Sankar Prasad Mitra, J.) SP/